Lalit Kumar vs HRTC

Jyotsna Rewal Dua, J

Notice. Mr. Raman Jamalta, learned Standing Counsel, appears and waives service of notice on behalf of the respondent.

Heard.

The petitioner has filed the present petition for the grant of following substantive reliefs: -

“(i) The a writ in the nature of mandamus may kindly be issued, directing the respondent-corporation to regularize the services of the petitioner form the date of his initial appointment i.e. 18.02.2014 alongwith all consequential service benefits including seniority and arrears of pay strictly in light of the judgment dated 08.02.2019, rendered by the Hon’ble Apex Court in Civil Appeal Nos. 1557-1564 (Arising out of SLP © Nos. 16158-16165/2016) titled as Himachal Road Transport Corporation Vs. Lekh Ram etc. etc. and justice be done.

(ii) that the respondent may further be directed to release amount of arrears alongwith interest @ 9% per annum flowing out of regularization of the petitioner as Clerk w.e.f. 18.02.2014.”

Learned counsel for the petitioner submitted that the reliefs prayed for by the petitioner are covered by the decision dated 08.02.2023, rendered by Hon’ble Apex Court in Civil Appeal Nos. 1557-1564 (Himachal Road Transport Corporation Vs. Lekh Ram etc. etc.). Learned counsel for the petitioner states that the petitioner would be content if the case of the petitioner is considered by the respondent in light of the aforesaid judgment. Learned Standing Counsel has no objection to this prayer.

Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing the respondent to consider the case of the petitioner in light of the aforesaid judgment and pass appropriate orders in accordance with law within a period of six weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand disposed of.